Section 3 in Gujarat Biotechnology University Act, 2018
3. Establishment and incorporation of University.
(1)There shall be established a University by the name of the "Gujarat Biotechnology University".(2)The Chairman, Director General, the Board, the Academic Council, the Advisory Council, the Directors, the Deans, the Registrar and all other persons who may hereafter become such officers or members thereof so long as they continue to hold such office or membership, hereby constitute a body corporate by the name of the "Gujarat Biotechnology University".(3)The University shall be a body corporate by the name as aforesaid, having perpetual succession and common seal with power, subject to the provisions of this Act, to acquire and hold and dispose of property, to contract and shall, by the said name sue or be sued.(4)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and be served on, the Registrar.(5)The University shall be competent to raise loans on the securities of its assets and to contract and do all other things necessary for the purposes of this Act:Provided that the, power to raise any such loan shall be exercised after obtaining the previous permission of the State Government.
